The State Of Maharashtra Thr. ... vs Sanjeev S/O Shyamrao Desale
2022 Latest Caselaw 6445 Bom

                                                                      1                             5.APEAL.428-2020.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR

                                        CRIMINAL APPEAL NO. 428 OF 2020
                                     ( State of Maharashtra, Thr. CBI, Nagpur.
                                                         Vs.
                                         Shri Sanjeev S/o Shyamrao Desale )

             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders


                                               Mrs. Mugdha R. Chandurkar, Advocate for the Appellant.
                                               Mr. T.A. Mirza, Advocate h/f Mr. A.M. Quazi, Advocate for the
                                               Respondent.



                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 7th JULY, 2022.

Considering the nature of the impugned judgment which acquits the respondent of the offence under the Prevention of Corruption Act, ADMIT.

2. Mr. A.M. Quazi, learned counsel waives service of notice for the respondent on merits.

JUDGE

SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:07.07.2022 17:26